Section 19 in Assam Land Revenue Re-Assessment Act, 1936
19. Rates of revenue for temporary settled land.
- The rates of revenue for land settled without a right of renewal for a period not exceeding three years shall not exceed the full annual value of the sites.Explanation. - For the purposes of sections 17, 18 and 19 the annual value, shall mean the gross annual rent at which land may he reasonably expected to let and shall he determined, wherever possible, from recent records of sales and leases relating to lands of a similar description and with similar advantages in the vicinity.
